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[Cites 0, Cited by 88] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8) in The Electricity Act, 2003

(8)“Captive generating plant” means a power plant set up by any person to generate electricity primarily for his own use and includes a power plant set up by any co-operative society or association of persons for generating electricity primarily for use of members of such co-operative society or association;